Section 59(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)The State Government may guarantee, in such manner as it thinks fit, the payment of the principal and interest, or of either the Principal or the interest, of any debentures issued under sub-section(1);Provided that the State Government, shall, so long as any such guarantees are in force, lay before both Housing of the State Legislature in every year during the budget session, a statement of the guarantees, if any, give during the current financial year, and as up-to-date account of the total sums, if any, which have been said out of State revenues by reason of any such guarantees or paid into State revenues towards repayment of any money so paid out.
